Section 5 in National Housing Bank (Slum Improvement And Low Cost Housing Fund) Regulation, 1993
5. Debits to the Fund.
- To the fund shall be debited(i)such amounts as may, from time to time, be disbursed or spent for the purposes indicated at paragraph 6 of the National Housing Bank (Voluntary Deposits) Scheme 1991 :(ii)such amounts as may be required for discharging the liabilities in respect of loans received for the purpose of the fund;(iii)any loss arising on account of investment made out of the fund; and(iv)such expenditure arising out of or in connection with the administration and utilisation of the fund.
